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Cal. HC: Magistrate Denuded to Remand Accused Beyond 30 Days Once UAPA Offences Are Added to FIR - (07 Dec 2022)

CRIMINAL

Calcutta High Court has held that a Magistrate neither has the power to try, nor commit cases involving UAPA, and therefore, once the addition of offences under UAPA is made to the FIR, the same would denude the Magistrate of the power to remand an accused beyond thirty days.

Tags : CALCUTTA HIGH COURT   UAPA   REMAND   MAGISTRATE  

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